R KANNAN AND ORS Vs. JOINT DIRECTOR OF SCHOOL EDUCATION (HIGHER SECONDARY-VOCATIONAL), CHIEF EDUCATIONAL OFFICER AND HEADMISTRESS GOVERNMENT THIRUVALLUVAR HIGHER SECONDARY SCHOOL

JUDGEMENT

(1.) Heard the learned Counsel appearing for the Petitioners and the learned Additional Government Pleader appearing for the Respondents.

(2.) It has been stated that the Petitioners had been admitted in the Vocational Group, namely, Accountancy and Auditing, by the third Respondent school, during the month of June, 2010. The classes for the said course had commenced, from 1.6.2010. Since then, the Petitioners had been attending the classes in Accountancy and Auditing. While so, on 8.10.2010, the Petitioners were informed by the third Respondent school that they cannot continue in the Accountancy and Auditing course, as the said course had been wound up, as per the government orders, in G.O.(Ms). No. 8 School Education (VE) Department and G.O.(Ms). No. 9 School Education (VE) Department, dated 6.1.2009, wherein, it had been stated that no new vocational courses should be started, from the academic year 2007-2008, if the students strength is found to be less than fifteen.

(3.) The main contention of the learned Counsel appearing on behalf of the Petitioners is that the third Respondent school, having admitted the Petitioners in the Accountancy and Auditing Group, in plus one, ought not to have shifted the Petitioners to the Arts Group. He had also submitted that the said decision of the third Respondent school is arbitrary and illegal and that it would cause irreparable damage to the academic career of the Petitioners.